Section 35(5) in The Madurai City Municipal Corporation Act, 1971
(5)The [councillor concerned or persons referred to in clauses (b), (c) and (d) of sub-section, (2) of section 5] [Substituted by Tamil Nadu Act 26 of 1994.] shall not be entitled to vote on the question referred to in sub-section (3) and the Mayor or chairman of the committee concerned shall not be entitled to vote on the motion referred to in sub-section (4).Explanation. - In this section "Mayor" includes a Deputy Mayor, or councillor presiding for the occasion and "chairman" includes a member presiding for the occasion at a meeting of a committee.
